MADHAV DEVELOPERS,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), AHMEDABAD

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ITA 3505/AHD/2016Status: DisposedITAT Ahmedabad17 September 2018AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, with no objection from the respondent, allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee-appellant filed an appeal challenging a penalty order under Section 271B. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal against a penalty order.

Which sections of the Income-tax Act were involved?

Section 271B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD ‘D’ BENCH, AHMEDABAD

Per Pramod Kumar, AM:

1.

By way of this appeal, the assessee-appellant has challenged correctness of the order dated 3rd October, 2016 passed by the by the learned CIT(A)-13, Ahmedabad, upholding the penalty imposed by the Assessing Officer under Section 271B of the Income-tax Act, 1961, for the assessment year 2010-11. 2. At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw its appeal. The learned Departmental Representative has no objection. In view of the statement made by the learned counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal is dismissed as indicated above. Pronounced in the open court today on the 17th September, 2018

Sd/- Sd/-

Mahavir Prasad Pramod Kumar (Judicial Member) (Accountant Member) Dated: 17th September, 2018 Bt**

I TA N o. 3 5 0 5/ Ah d /2 0 1 6 M a d h av D ev el o p e rs Vs . DC I T Ass e ss me n t Y ea r : 2 0 10 - 1 1 Page 2 of 2

Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File

By order True Copy Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad 1. Date of taking dictation: …withdrawal – 12.09.2018………… 2. Date of typing & draft order placed before the Dictating Member: ……12.09.2018……….. 3. Date on which the approved draft comes to the Sr. P.S./P.S.: ......17.09.2018.......................... 4. Dt. on which the fair order is placed before the Dictating Member for Pronouncement: ....... 17.09.2018..... 5. Date on which the file goes to the Bench Clerk: .... 17.09.2018....................... 6. Date on which the file goes to the Head Clerk: ..…………………... 7. The dt. on which the file goes to the Astt. Registrar for signature on the order: ......................... Date of despatch of the Order: ........................ 8.

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